SCHOOL MANAGEMENT OF RAO MOHAR SINGH MEMORIAL SENIOR SECONDARY SCHOOL & ANR Vs. GAURAV SHARMA & ANR

JUDGEMENT

(1.) The above-captioned petitions are directed against common impugned order of 15th September, 2015 vide which Delhi School Tribunal has directed reinstatement of respondents-Teachers and regarding back wages, Rule 121 of the Delhi School Education Act and the Rules 1973 has been invoked to permit respondents-Teachers to make Representations to petitioners to seek back wages.

(2.) Since these petitions are directed against common impugned order, therefore, with the consent of learned counsel for the parties, these petitions have been heard together and by this common judgment, they are being disposed of.

(3.) The facts giving rise to these petitions are already noticed in impugned order and so, need not be reproduced. Suffice to note that respondents-Teachers are Trained Graduate Teachers (TGT) and Post Graduate Teachers (PGT), who were appointed, but no formal appointment letters were issued to them and they were given salary in cash. It is the case of respondents-Teachers that when they had agitated their claim for proper salary, they were forced to resign. On the aspect of validity of resignation tendered by respondents-Teachers, learned Tribunal has held as under: -